ONKAR DUTT BHARDWAJ Vs. STATE OF HP

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IT is seen from the reply filed by the government that issue regarding the omission of the feeder category represented by the petitioner is under consideration by the Government since the same feeder category was available in the R&P Rules till the issuance of the new Rules. There will be a direction to the first respondent to take a final decision in the matter within a period of three months from the date of production of a copy of this judgment by the petitioner before the first respondent. Depending on the action thus taken by the Government, the consequential action, if any required will be taken by the second respondent within another two months. We make it clear that in view of the judgment, as above, the contentions regarding the challenge on the vires of the Rules are left open.